High Courts25 Aug 1952Dismissed
Kesoram Cotton Mills Ltd. Vs Bal Govind
Calcutta High Court · AIR 1953 Cal 667 : 57 CWN 435
Civil Procedure Code, 1908 (CPC) — Section 100, 101Workmens Compensation Act, 1923 — Section 10
COURT ARCHIVE
Calcutta High Court judgments, 1952
311 judgments · page 5 of 16
High Courts25 Aug 1952Allowed
Hanutmull Boid Vs Fatehchand Murlidhar
Calcutta High Court · AIR 1954 Cal 1 : 57 CWN 807
Arbitration Act, 1940 — Section 14, 30
High Courts25 Aug 1952
Dhakuria Banking Corporation Ltd. Vs Sm. Surabala Debi and Others
Calcutta High Court · AIR 1953 Cal 610 : 57 CWN 448
Banking Companies (Amendment) Act, 1959 — Section 45A, 45B, 45HCivil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 39(1), 42, 51Companies Act, 1913 — Section 199
High Courts22 Aug 1952
Hem Bala Dassi Vs Sundar Shaw and Others
Calcutta High Court · AIR 1953 Cal 627 : 57 CWN 179 : (1954) 2 ILR (Cal) 182
Constitution of India, 1950 — Article 215High Court Rules (Cal) Original Side Rules — Rule 4
High Courts22 Aug 1952
In Re: Ko-Ku-La Ltd.
Calcutta High Court · AIR 1953 Cal 387 : (1953) 1 CALLT 401 : (1953) 23 CompCas 81 : 57 CWN 136
Companies Act, 1913 — Section 163(1)
High Courts21 Aug 1952Allowed
Nitya Gopal Samanta Vs Pran Krishna Dau and Others
Calcutta High Court · AIR 1952 Cal 893 : 57 CWN 439
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 37(2)Civil Procedure Code, 1882 — Section 396Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 26 Rule 13
High Courts21 Aug 1952Allowed
Chillu Kahar Vs Burn and Co. Ltd., Howrah
Calcutta High Court · AIR 1953 Cal 516 : 57 CWN 149 : (1953) 2 LLJ 202
Workmens Compensation Act, 1923 — Section 1, 10, 19, 3
High Courts20 Aug 1952
Dulal Chandra Mondal Vs The State
Calcutta High Court · AIR 1953 Cal 238
Criminal Procedure Code, 1898 (CrPC) — Section 117(3), 122
High Courts19 Aug 1952Dismissed
Indian Jute and Cotton Association Ltd. Vs Nandlal Atal
Calcutta High Court · 57 CWN 495
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts19 Aug 1952Allowed
Birendra Nath Banerjee and Others Vs Shibaram Aditya and Others
Calcutta High Court · AIR 1953 Cal 282 : (1953) 1 CALLT 376
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133
High Courts19 Aug 1952Dismissed
Brindaban Ghose and Another Vs Jiban Chandra and Others
Calcutta High Court · AIR 1953 Cal 239
Bengal Tenancy Act, 1885 — Section 26F(1), 26F(4), 26F(7)
High Courts16 Aug 1952Dismissed
Union of India Vs Brajen Saha
Calcutta High Court · (1952) 08 CAL CK 0023
Railways Act, 1890 — Section 80
High Courts14 Aug 1952Allowed
Sahib Jada Kairaja Syed Kazim Ali Mirza Vs Debendra Narayan Sinha Rao
Calcutta High Court · (1953) 2 ILR (Cal) 395
Bengal Wakf Act, 1934 — Section 70, 70(1)
High Courts14 Aug 1952
Sm. Premlatika Sircar Vs Provash Ch. Sircar
Calcutta High Court · AIR 1953 Cal 242
Divorce Act, 1869 — Section 3(3), 3(4)
High Courts14 Aug 1952Allowed
Sm. Mahalakshmi Debi and Another Vs Bama Charan Nandi and Another
Calcutta High Court · AIR 1953 Cal 42 : 56 CWN 853 : (1954) 2 ILR (Cal) 176
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115, 2(2)West Bengal Court Fees Act, 1970 — Section 6(2), 7(4), 7(6), 7(76A), 8B
High Courts13 Aug 1952
Arunendu Prokash Bose Vs Pulin Behiri Roy Chowdhury
Calcutta High Court · (1953) 2 ILR (Cal) 162
Criminal Procedure Code, 1898 (CrPC) — Section 202, 203, 436, 438, 530Penal Code, 1860 (IPC) — Section 147, 323, 324, 448
High Courts08 Aug 1952
Juggilal Kamlapat Vs N.V. Internationale Crediet-En-Handels Vereeninging ''Rotterdam''
Calcutta High Court · AIR 1955 Cal 65 : 58 CWN 731 : 58 CWN 730
Arbitration Act, 1940 — Section 13, 2, 28, 30Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 7Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
High Courts07 Aug 1952
Jatindra Nath Nandi and Others Vs Krishnadhan Nandi and Another
Calcutta High Court · AIR 1953 Cal 34 : 56 CWN 858
Civil Procedure Code, 1908 (CPC) — Section 115Suits Valuation Act, 1887 — Section 8
High Courts05 Aug 1952
Dwijendra Nath Singh and Another Vs Govinda Chandra and Another
Calcutta High Court · AIR 1953 Cal 497 : 57 CWN 225
Partnership Act, 1932 — Section 69
High Courts05 Aug 1952
Shew Pujan Rai Indrasan Rai Ltd. Vs Collector of Customs and Others
Calcutta High Court · AIR 1952 Cal 789
Constitution of India, 1950 — Article 19, 19(1), 19A, 226, 31Foreign Exchange Regulation Act, 1947 — Section 23, 8Sea Customs Act, 1878 — Section 167(8), 182, 183, 19, 19A